Ansuman Das vs. Commissioner Of CT And GST, Odisha, Cuttack
Original PDF →WP(C)/30178/2026HC OrissaGSTCNR ODHC01068016202623 September 2026Bench: DR. JUSTICE S.K. PANIGRAHI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 30178 of 2026
CNR No. ODHC010680162026
Ansuman Das
..…...
Petitioner (s)
Mr. S.S. Padhy, Adv.
-Versus-
Commissioner of CT & GST,
Odisha & Ors.
.. .….
Opposite Party (s)
Mr. B.A. Prusty, Sr. Standing Counsel
CORAM:
HON’BLE DR. JUSTICE SANJEEB K PANIGRAHI
HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
23.09.
2026 Order No.
01.
1. This matter is taken up through hybrid arrangement.
2.
Heard learned counsel for the parties.
3.
After arguing the matter for some time, learned counsel for the Petitioner seeks to withdraw this Writ Petition with liberty to approach the second appellate forum.
4.
Accordingly, the Writ Petition is dismissed as withdrawn giving liberty as submitted.
( Dr. Sanjeeb K Panigrahi)
Judge
( Murahari Sri Raman)
Judge Murmu
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.